High Courts16 Oct 2012
M/s. Dwarsuni Filling Station and Others Vs Indian Oil Corporation Ltd. and Others
Orissa High Court · (2013) 115 CLT 726
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2012
319 judgments · page 4 of 16
High Courts12 Oct 2012Allowed
Rev. Mother Marykutty Vs Reni C. Kottaram and Another
Orissa High Court · (2013) 1 OLR 548
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139, 142
High Courts12 Oct 2012Dismissed
Nirmal Chandra Dash Vs Smt. Janaki Dash Alias Panda and Others
Orissa High Court · AIR 2013 Ori 75
Hindu Marriage Act, 1955 — Section 13(1)(i)
High Courts12 Oct 2012
Dr. Basanta Kumar Vs Vice Chancellor, Utkal University and five Others
Orissa High Court · (2013) 137 FLR 110
Orissa Universities Act, 1989 — Section 21(2)
High Courts12 Oct 2012Allowed
Murugesan and Others Vs State of Orissa
Orissa High Court · (2013) 1 OLR 500
Constitution of India, 1950 — Article 134(1)(a), 134(1)(b), 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 379, 417, 418, 423Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts11 Oct 2012
M/s. Visakha Enterprises and two Others Vs Central Bank of India
Orissa High Court · (2012) 10 OHC CK 0017
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
High Courts11 Oct 2012Allowed
State of Orissa and Others Vs Suka Palei and Others
Orissa High Court · (2013) 115 CLT 89 : (2013) CriLJ 549
Penal Code, 1860 (IPC) — Section 235(2), 302, 354(3)
High Courts11 Oct 2012
Tapan Kumar Das Vs Commissioner, Cuttack Municipal Corporation and Others
Orissa High Court · (2013) 115 CLT 407 : (2013) 3 EFLT 250
Constitution of India, 1950 — Article 21, 47, 48A, 51AOrissa Land Reforms Act, 1960 — Section 8A
High Courts10 Oct 2012
Uma Sankar Mishra and Another Vs Chief Manager, Bank of India, Cuttack and Another
Orissa High Court · AIR 2013 Ori 20 : (2013) 2 BC 10
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17
High Courts09 Oct 2012Disposed Off
Tata Steel Ltd. and Others Vs State of Odisha and Others
Orissa High Court · (2013) 57 VST 484
Constitution of India, 1950 — Article 246, 246(1), 286, 286(1)(b), 366Customs Act, 1962 — Section 12, 15, 2(23), 28C, 3Orissa Entry Tax Act, 1999 — Section 2, 2(d), 2(e), 2(f), 2(j)
High Courts09 Oct 2012
Nanda Kishore Sahoo Vs Secretary, Housing and Urban Development Department and Others
Orissa High Court · (2013) 1 OLR 92
Constitution of India, 1950 — Article 173, 191, 193, 226, 329(b)Orissa Municipal Act, 1950 — Section 16, 16(1)(vii), 16(1)(viii), 17, 17(1)(d)Representation of the People Act, 1951 — Section 5, 81
High Courts09 Oct 2012Allowed
National Aluminium Company Limited Vs Deputy Commissioner of Commercial Taxes, Bhubaneswar III, Circle, Khurda
Orissa High Court · (2013) 116 CLT 331 : (2012) 56 VST 68
Orissa Value Added Tax Act, 2004 — Section 16, 17, 2(25), 2(26), 2(27)
High Courts08 Oct 2012Dismissed
Brundaban Pradhan and Others Vs Orissa State Bar Council and Others
Orissa High Court · AIR 2013 Ori 39 : (2013) 1 OLR 26
Advocates Act, 1961 — Section 6
High Courts08 Oct 2012Dismissed
Union of India and Three Others Vs Sri Binayak Acharya
Orissa High Court · (2013) 116 CLT 179 : (2013) 1 OLR 498
High Courts05 Oct 2012Allowed
Arun Kumar Budhia Vs State of Orissa and another
Orissa High Court · (2013) CriLJ 616 : (2013) 2 Crimes 186 : (2013) 1 OLR 5
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 173, 207
High Courts04 Oct 2012
Sri Gokulananda Boj Vs State of Orissa and two Others
Orissa High Court · (2013) 116 CLT 56 : (2013) 1 OLR 844
Constitution of India, 1950 — Article 14, 21
High Courts27 Sept 2012
Utkal Keshari Parida Vs Speaker, Orissa Legislative Assembly
Orissa High Court · AIR 2013 Ori 42
Constitution of India, 1950 — Article 122, 191, 191(2), 212
High Courts26 Sept 2012
Saban Majhi Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 891 : (2013) 1 Crimes 180
Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 27, 313, 362, 5Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2(i), 2(k), 20, 64
High Courts25 Sept 2012Allowed
Durjyodhan Jena Vs State of Orissa
Orissa High Court · (2013) 1 OLR 658
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 209, 302, 309, 379
High Courts25 Sept 2012Dismissed
M/s. Hotel Hans Coco Palms Vs Milan Das @ Milan Krishna Das
Orissa High Court · (2013) 136 FLR 200 : (2013) 2 LLJ 28 : (2013) LLR 289
Industrial Disputes Act, 1947 — Section 2(s), 25F